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Judgment
5 paragraphs · 114 wordsMr. Nasir Husain appears for the petitioner and Mr. Ankur Sharma for R-1 as well as on behalf of R-2 for the day.    Reply has been filed on
behalf of R-1.  Further time was sought till Monday by Mr. Nasir Husain, Advocate for petitioner for filing the rejoinder.  Time is allowed.
Mr. Ankur Sharma made a prayer on behalf of R-2 that they intend to file reply in these matters.  Since R-2 in these matters is proceeded ex-
parte, R-2 has to file appropriate application before Hon’ble Bench seeking permission to file reply in these matter.  List the matter on 13th
May, 2021 for framing of issues.